The State Of Maharashtra vs Dagadu Alias Dagu Baburao Kothule ...
2022 Latest Caselaw 5493 Bom

                                                                                 905 ca 7458-97.doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                      CIVIL APPLICATION NO. 7458 OF 1997
                                                      IN
                                       FIRST APPEAL (ST) NO. 9648 OF 1996

                        The State of Maharashtra                               ..Applicant

                                   v/s.
                        Dagadu Alias Dagu Baburao Kothule
                        through Kashinath Dagu Kothule.                        ..Respondents

                        Ms. Tanaya Goswami, AGP for the Applicant .

                                                   CORAM : ANUJA PRABHUDESSAI, J.

DATED : 16th JUNE, 2022.

P.C.

1. By this application, the Applicant State has sought to challenge

the Judgment and Award dated 29.03.1995 in Land Reference under

Section 18 of the Land Acquisition Act. By the impugned Judgment

and Award, the Reference Court has enhanced the compensation from

Rs.16/- to Rs.21/- per sq meter.

2. Learned AGP to verify whether the appeal is covered by the

Government Resolution dated 03.11.2016 and also to verify whether the

amount has been deposited.

3. Stand over to 23.06.2022.

(ANUJA PRABHUDESSAI, J.) Digitally signed by PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date:

2022.06.18 15:07:32 +0530

P P SALGAONKAR 1 of 1